AI Structured Summary
Not yet generated for this judgment
Judgment
Deepak Roshan, J
Heard learned counsel for the parties through V.C.
The instant bail application has been preferred by the petitioner for grant of regular bail in connection with Dhanwar P.S. Case No.11 of 2020,
corresponding to Special POCSO Case No.18/2020, registered under Sections 366 (A), 376 of the IPC and Section 4/8 of POCSO Act, which is
pending before the court of learned Special Judge, POCSO Act-Cum-D.J-I at Giridih.
Learned counsel for the petitioner submits that the petitioner has not committed any crime and as a matter of fact a compromise has also been
arrived at with the informant in as much as the informant is also the relative of this petitioner. He further submits that there is no likelihood of
completion of trial due to the present pandemic and at present the case is fixed for supply of police paper. He further submits that petitioner is lying in
jail custody since 20. 01.2020 for no offence.
Learned A.P.P. on the other hand opposes the prayer for bail of the petitioner, however he could not controvert the fact that due to the present
pandemic the trial is hampered.
Having regard to the fact of the case and keeping in view of the present pandemic, trial is badly hampered and there is no likelihood for early
disposal of the case, as such I am inclined to enlarge the petitioner on bail. The above named petitioner is directed to be released on bail on his
furnishing bail bond of Rs.20,000/- (Twenty Thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge, POCSO
Act-Cum-D.J-I at Giridih in connection with Dhanwar P.S. Case No.11 of 2020, corresponding to Special POCSO Case No.18/2020 with a condition
that the petitioner shall appear on each and every date during trial before the learned trial Court, whenever the functioning of regular court begins. Till
then, petitioner shall register his presence before the concerned police station fortnightly, failing which, learned trial court shall be at liberty to cancel
his bail.